BHANWARLAL Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with Cr No.42/2022 of ACB Chowki Jodhpur Rural, Police Station Anti Corruption Bureau, Jaipur, for the offence punishable under Sec. 7 of Prevention of Corruption Act, 2018. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the petitioner is behind the bars since 10/2/2022 and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.